RAMNARESH TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The claim of the petitioner is for a direction to the respondents to consider the case of the petitioner for grant of two additional increments on account of the petitioner having undertaken B.Ed. degree course.

(2.) Perusal of the record would show that the petitioner has not in fact obtained a degree in B.Ed., but has participated in a course of Shiksha Visharad from the Hindi Sahitya Sammelan, Allahabad, which the petitioner claims to be equivalent to that of B.Ed.

(3.) At this juncture, it would be relevant to refer to the judgment of the Hon'ble Supreme Court in the case of "Rajasthan Pradesh Vaidya Samiti, Sardarshahar & Anr. v. Union of India & Ors., 2010 12 SCC 609" and other connected appeals, where the Hon'ble Supreme Court in paragraphs No. 30 to 33 has held as under:-